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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The East Punjab Displaced Persons Land Re-settlement Act, 1949

(2)The liability of the allottee or lessee for the payment of the rent to the Custodian shall commence from Kharif, 1950, or when actual possession is surrendered to him, whichever is later.